Section 787 in Rules of the High Court of Judicature for Rajasthan, 1952
787. Presentation of application under the Arbitration Act, 1940.
- All applications under the Act shall be made by petition and shall be presented to the Court in the same manner as a plaint or other application. The petition shall be verified in the same manner as a plaint and shall, if necessary, be supported by an affidavit.
